SHIJAUDDIN & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Shijauddin, Sh. Sultan Salauddin, Ms. Shahnaaz Begum and Ms. Nazia for quashing of FIR No. 95/2012 dated 24.06.2012, under Sections 498-A/406/34 IPC registered at Police Station Chandni Mahal on the basis of the Mediation Report of the Delhi Mediation Centre, Tis Hazari Courts, Delhi dated 10.03.2014 between petitioner no.1 and respondent no.2, namely, Ms. Lubna and Divorce deed dated 03.06.2014.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent No.2, present in the Court has been identified to be the complainant/first-informant of the FIR in question by her counsel.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner no.1 and the complainant/respondent no.2 on 06.04.2011 as per Muslim rites and ceremonies. In just a few days of their marriage, the in-laws and husband of the complainant started harassing her. It is the case of the complainant that her husband used to beat her mercilessly and would ask her to bring money from her parental home. Due to such rude and harsh behavior of the accused persons, the complainant was forced to leave her matrimonial home.